BALBEER SINGH PARMAR Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Criminal Petition is filed under Sec. 483 of Bharatiya Nagrik Suraksha Sanhita, 2023 (BNSS) seeking regular bail the petitioner/accused No.1 in Crime No.159 of 2024 on the file of SHO Wankidi Police Station, Komurambheem Asifabad District, registered for the offence punishable under Sec. 8 (c) r/w 20 (b) (ii) (c) of Narcotic Drugs and Psychotropic Substances Act, 1985 (for short, 'NDPS Act')

(2.) The case of the prosecution is that on 31/10/2024, during the Maharashtra Assembly elections, while the Police were conducting vehicle checks at the interstate checkpoint in Wankidi, at aroud 4:00 PM, a container lorry numbered MP06HC1339 was approaching from Asifabad towards Maharashtra. Upon stopping and inspecting the lorry, it was found to have four compartments. Three compartments were empty, and one compartment contained white plastic bags and brown packets. Upon questioning the driver about the contents of these packets, he revealed that they contained Ganja (marijuana). The Police intercepted the petitioner and seized the ganja. Basing on the same, the aforesaid Crime was registered against the petitioner/accused No.1 for the aforesaid offences.

(3.) Heard Sri P. Ramulu, learned counsel for the petitioner and learned Additional Public Prosecutor appearing for the respondent/State.